As per case facts a Senior Manager applied for voluntary retirement which was accepted effective January However a charge memo alleging misconduct and financial irregularities was issued later in August ... September initiating disciplinary proceedings post-retirement Subsequently a penalty of permanent rd pension withdrawal was imposed The petitioner appealed to the High Court challenging the jurisdiction of initiating proceedings after retirement and the legality of the imposed penalty The question arose whether disciplinary action can be initiated against a retired employee and if the specific penalty was authorized by existing regulations Finally the High Court ruled that initiating disciplinary proceedings after an employee's retirement especially when regulations apply to active employees is without jurisdiction It also found the imposed penalty to be unauthorized as it was not listed under the relevant disciplinary rules and mandatory consultation with the Board was not followed Consequently the charge memo and punishment order were quashed and the bank was directed to release all pensionary benefits